Section 77(5) in The Chhattisgarh Co-Operative Societies Act, 1960
(5)(a)The Chairman and other members of the Tribunal shall hold office ordinarily for a period of not less than two years and not more than five years as tire State Government may, by notification specify in this behalf.(b)A person who has held office as tire Chairman or a member, for a period mentioned in clause (a) shall be eligible for reappointment.(c)The Chairman or member of the Tribunal may, at any time, resign his office.(d)The Chairman or a member of Tribunal may with the permission of the State Government held any other office appointment of not in consist With his position on the Tribunal.
